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[Cites 0, Cited by 0] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(3) in The Khadi Mark Regulations, 2013

(3)Every person or certified khadi institution shall request respective State or Divisional or Zonal offices of the Commission, as the case may be, at least ninety days prior to the procurement of Khadi Mark tag or label and the concerned office of the Commission on receipt of such request from any person or certified khadi institution shall arrange to supply within a period of sixty days.